BUDH SINGH Vs. DELHI VIDYUT BOARD

JUDGEMENT

(1.) The petitioner is working as Assistant Engineer (D) KRN Zone No. 2103 in Delhi Vidyut Board (DVB). He was charge-sheeted vide Memo dated 9-9-1992 proposing to hold an enquiry against him under Regulation of the Delhi Electric Supply Undertaking (DMC) Service (Control and Appeal) Regulations, 1976 (hereinafter to be referred to as "Regulations"). In the said charge-sheet, it was alleged that while functioning as Assistant Engineer in Zone No. 2103 (E) KRN, during the period from 1988 to 1991 failed to detect and report the illegal and unauthorised dismantling of live pole No. 852/2103 in order to extend undue benefit to the owner of House No. 85, Rani Garden and also failed to exercise effective supervision and control over his subordinate, Sh. R.P. Gupta, Inspector who was Incharge of the said street lighting.

(2.) In the statement of Imputations of Misconduct/Misbehaviour in support of the articles of charge, detail of the charge was given. Enquiry was held. Enquiry Officer submitted its report dated 24.3.98 in which the Enquiry Officer concluded as under against the petitioner:

(3.) One Shri R.P. Gupta, Inspector was also served with the charge-sheet, inter alia, levelling same allegations. In respect of Shri R.P. Gupta, the Enquiry Officer in a separate report of even date concluded as under :